BRAJARAJ MAHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsels for both the parties.

(2.) By means of this application the Petitioners seek to quash the entire proceedings in connection with I.C.C. Case No.15 of 2016, arising out of G.R. Case No. 165 of 2014, pending before the learned S.D.J.M., Birmaharajpur.

(3.) The background facts are that, on 6/9/2014, Opposite Party No.2 lodged a written report before the Officer-in-Charge of Subalaya Police Station alleging that at about 11:00 p.m., on the said date, Petitioner No.1 kidnapped his ailing sister from his house with the intention of grabbing her property and killed her. It was further alleged in the report that the entire property of the deceased had been removed from her house by breaking open the premises.